Samsher Ansari @ Samshed Ansari vs The State Of Jharkhand
2026 Latest Caselaw 2573 Jhar

Jharkhand High Court

Samsher Ansari @ Samshed Ansari vs The State Of Jharkhand on 1 April, 2026

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (SJ) No.54 of 2026
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1. Samsher Ansari @ Samshed Ansari, aged about 35 years, Son of Late Chiruddin Mian;

2. Baharuddin Mian, aged about 64 years Son of Late Wali Mian; both residents of Mouza- Purni Ghati, P.S.- Narayanpur, P.O.- Narayanpur, District- Jamtara/ Jharkhand.

                                           ...            Appellants
                              Versus
    The State of Jharkhand                        ...       Respondent
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellants : Mr. Naveen Kr. Jaiswal, Advocate For the Resp.-State : Mr. Nawin Kr. Singh, Addl.P.P. For the Informant : Md. Shadab Ezbal, Advocate

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Order No:-06 Dated:-01-04-2026 Cr. Appeal (SJ) No.54 of 2026 Heard the parties.

This appeal will be heard.

Admit.

Trial Court Records are already available in the court. List this appeal under the heading 'Hearing' before the appropriate court.

(Anil Kumar Choudhary, J.)

Learned counsel for the appellants submits that this interlocutory application has been filed with the prayer to confirm the provisional bail granted to the appellants vide the order dated 23.12.2025 passed by the learned Sessions Judge, Jamtara in S.T. No. 56 of 2025 after his conviction; for a period of one month from 23.12.2025 which was extended till today vide order dated 09.03.2026, passed by the predecessor Judge in the roster in this appeal.

Learned counsel for the appellants submits that the appellants were convicted and sentenced as under:-

           Offence u/s               Sentence              Fine             Default
            148 of IPC          R.I. for two years     Rs.2,000/-     S.I. for six months
         506/149 of IPC         R.I. for two years     Rs.2,000/-     S.I. for six months
         323/149 of IPC          R.I. for one year     Rs.1,000/-        S.I. for three
                                                                           months
         307/149 of IPC         R.I. for three years   Rs.4,000/-     R.I. for nine
                                                                      months

Learned counsel for the appellants next submits that the appellants were on bail on the date of the judgment. It is then submitted that the appellants have very good ground to agitate in this appeal. It is further submitted that the appellants undertake to co-operate with the hearing of this appeal. It is lastly submitted that unless the provisional bail granted to them vide order dated 23.12.2025 passed by the learned Sessions Judge, Jamtara in S.T. No. 56 of 2025 is confirmed, the appellants will be highly prejudiced.

Learned counsel appearing for the informant opposes the prayer for confirmation of the provisional bail of the appellants.

Considering the facts of the case, the provisional bail granted to the appellants the order dated 23.12.2025 passed by the learned Sessions Judge, Jamtara in S.T. No. 56 of 2025 is confirmed till disposal of this appeal with the condition that the appellants will co-operate with the hearing of this appeal.

Accordingly, this Interlocutory Application is allowed.

(Anil Kumar Choudhary, J.) Dated:- 01.04.2026 Saroj/